Section 6 in The Rajasthan Colonisation (Allotment and Sale of Government Land in the Indira Gandhi Canal Colony Area) Rules, 1975
6. Reservation of Land.
(1)The State Government may reserve Government land in specific areas for allotment to each category of persons specified in sub-rule (1) of Rule 5:[Provided that the Government may direct the colonisation Commissioner to reserve 30% and 20% of the Government Land for the persons belonging to Schedule Castes, Schedule Tribes and other Backward Classes respectively.] [[Substituted by Notification No. F. 4(1) Col./96, dated 26.11.2004-Rajasthan Gazette, Extraordinary, Part IV-C(II), dated 31.1.2005, page 141(9). =2006 RSCS/Part II/page 173/H. 147, for the following:'Provided that the Government may direct the Colonisation Commissioner to reserve Government land for persons belonging to Scheduled Caste and Scheduled Tribes. Such directions may be specific or general as to the extent and place of reservation.']]:[Provided that for the Johar Paitan Land situated anywhere or the Government Land situated within a radius of 12 Km. from the periphery of a city having population of one lakh persons or more, or within a radius of 8 Km. from the periphery of a town having population of fifty thousand or more but less than one lakh or within a radius of 3 Km. from the periphery of a town having population of twenty five thousand or more but less than fifty thousand, the Government may direct the Colonisation Commissioner to reserve 25% [, 15%] [[Substituted by Notification No. F. 4(10) Revenue/Col./75, dated 24.01.1981 - Rajasthan Government Gazette, Part IV-C, dated 05.02.1981, page 372, for the following:'Provided further that the Government may direct the Colonisation Commissioner to reserve 25% of such Government laid which is situated within the radius of eight miles of a town or city having population of more than ten thousand and land which is accorded as Johar Paitan Land, for allotment to the persons belonging to Scheduled Castes and Scheduled Tribes. The remaining land of both the categories shall be allotted to the landless persons.']] of the total land for allotment to the Scheduled Castes and Scheduled Tribes [and Other Backward Classes respectively] [Inserted by Notification No. F. 4(1) Col./96, dated 26.11.2004-Rajasthan Gazette, Extraordinary, Part IV-C(II), dated 31.1.2005, page 141(9) 2006 RSCS/Part II/page 173/H. 147.]. The remaining land of both the categories shall be allotted to the landless persons.](2)Subject to the provisions of sub-rule (1), the Allotting Authority may reserve Government land for all or any of the following purposes:-(i)Allotment to Panchayats and Panchayat Samitis;(ii)Village abadis, joharas, tanks or any other public purposes; and(iii)Soil Conservation Schemes.(3)Notwithstanding anything contained in these Rules, the State Government reserves to itself the right of reservation of any Government land for allotment to :-(a)Central or State Government mechanised Farms,(b)agricultural farms to be established by the Agriculture Department of the State Government,(c)cattle breeding and sheep breeding farms to be established by the Animal Husbandry and Sheep and Wool Department of the State Government,(d)resettle disabled service personnel and dependents of deceased defence personnel killed in action,(e)Gallantry award holders,(f)displaced agriculturists and ousters; and(g)for any other purpose.(4)The State Government may receive any area or class or category of Government land for sale by public auction.(5)[ the Lands belonging to a member of Scheduled Caste or Scheduled Tribe which vests in the State Government under Sections 175 and 176 of the Rajasthan Tenancy Act, 1955 and under Sections 13 and 14 of the Rajasthan Colonisation Act, 1954, shall be allotted only to a member of a Scheduled Caste or Scheduled Tribe respectively, in accordance with the provisions of these rules.] [Added by Notification No. F. 4(13) Revenue/Col./83/I, dated 25.11.1983 - Rajasthan Government Gazette, Extraordinary, Part IV-C, dated 26.11.1983, page 243.]
